REGENT COMPUTRONICS PVT. LTD.

Muthoju Brahmaji Appellant

V/S

STATE Respondents

Referred Judgements :-

GORIGE PENTAIAH V. STATE OF A.P. [REFERRED TO]
Y. SHAM KUMAR V. STATE OF AP [REFERRED TO]
J. SESHA RATNA KUMARI V. STATE OF AP [REFERRED TO]
STATE OF KARNATAKA VS. L MUNISWAMY [REFERRED TO]
MADHU LIMAYE VS. STATE OF MAHARASHTRA [REFERRED TO]
MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
INDER MOHAN GOSWAMI VS. STATE OF UTTARANCHAL [REFERRED TO]
NEELU CHOPRA VS. BHARTI [REFERRED TO]
PREETI GUPTA VS. STATE OF JHARKHAND [REFERRED TO]
VIPIN JAISWAL VS. STATE OF A.P [REFERRED TO]
BOBBILI RAMAKRISHNA RAJU YADAV & ORS. VS. STATE OF ANDHRA PRADESH [REFERRED TO]
S.ANJANA REDDY VS. PALVOI RANGA REDDY AND 3 OTHERS [REFERRED TO]

JUDGEMENT

(1.) This criminal petition is filed by the petitioners, who are accused 1 to 4 seeking for quash of further proceedings in CC. No. 1949 of 2016 on the file of the Judicial Magistrate of First Class, Sathupally.

(2.) Heard learned counsel for the petitioners and learned Public Prosecutor and with their consent, the criminal petition is disposed of at the admission stage. Perused the record.

(3.) The grounds of quash are as follows:

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MUTHOJU BRAHMAJI Vs. STATE

Referred Judgements :-

JUDGEMENT

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